High Courts21 Dec 2011Dismissed
Girish Rameshchandra Deshpande Vs Central Information Commissioner and Others
Bombay High Court · (2011) 12 BOM CK 0132
Right to Information Act, 2005 — Section 11, 8, 8(j)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,386 of 3,665
High Courts21 Dec 2011Dismissed
Sou. Maya Shahaji Mali Vs Hindustan Petroleum Corporation Ltd. and Another
Bombay High Court · (2012) 2 ALLMR 170 : (2012) 2 MhLj 894
High Courts21 Dec 2011
Ushadevi Rajaram Nimbalkar and Others Vs The Ratnakar Bank Limited
Bombay High Court · (2012) 2 ALLMR 162 : (2012) 6 BomCR 335 : (2012) 2 MhLj 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97
High Courts21 Dec 2011Dismissed
Ravi Kiran Aggarwal Vs Mata din Kejriwal of Mumbai and Others
Bombay High Court · (2012) 4 ALLMR 771 : (2012) 2 MhLj 27
High Courts21 Dec 2011
MS Alumayer India Pvt. Ltd. Vs Commissioner of Central Excise-Mumbai-V
Bombay High Court · (2011) 12 BOM CK 0060
High Courts21 Dec 2011Dismissed
Mr. Felix Milagrese Reverdo and his wife, Mrs. Maria Magdelina Reverdo and Mrs. Piedade Paulina Reverdo Vs Mrs. Piedade Costa, Mr. John Rozarion Issac Furtado and Mr. Savio Furtado
Bombay High Court · (2011) 12 BOM CK 0044
High Courts21 Dec 2011
Chhala singh Chavan Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 734
Bombay Police Act, 1951 — Section 28, 28(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 332, 34, 353
High Courts20 Dec 2011Dismissed
Sow. Girika Pandit Vs The State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 389
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 55BMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(1)(K)
High Courts20 Dec 2011Allowed
Sumit Sanjay Jaiswal Vs The State of Maharashtra and Rajendra Dula Mali
Bombay High Court · (2012) 2 ALLMR 921 : (2012) 5 BomCR 425 : (2012) 3 MhLj 655
Bombay Village Panchayats Act, 1958 — Section 14, 14(3), 14(4), 140, 140(1)
High Courts20 Dec 2011
The Association of Management of Unaided Engineering Colleges (Mah.) Vs All India Council for Technical Education and Others
Bombay High Court · (2012) 2 ALLMR 143
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 226
High Courts20 Dec 2011
M/s Alfa Engineering Company Vs Municipal Corporation of Greater Mumbai and others
Bombay High Court · (2012) 2 ALLMR 140 : (2012) 5 BomCR 579 : (2012) 2 MhLj 885
Mumbai Municipal Corporation Act, 1988 — Section 390, 479
High Courts20 Dec 2011
Pandurang Sazo Gaonkar Vs Adolfo Gomes and others
Bombay High Court · (2012) 4 ALLMR 662 : (2012) 3 MhLj 265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 2(1)Limitation Act, 1963 — Article 125
High Courts20 Dec 2011
Aarti Mehra Vs Rajesh Dhirajlal Vora
Bombay High Court · (2012) 4 BomCR 281
Penal Code, 1860 (IPC) — Section 415, 420Presidency Towns Insolvency Act, 1909 — Section 34
High Courts20 Dec 2011
M/s. Shree Varun Trading Co. Vs M/s. Mahesh Associates and Others
Bombay High Court · (2012) 5 ALLMR 51
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9, Order 9 Rule 13
High Courts20 Dec 2011Dismissed
Darphale Yogita Jagannath, Kshirsagar Sunita Purushottam and Patane Rekha Annarao Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 349 : (2012) 2 MhLj 823
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(7), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1(2), 2(1), 6
High Courts19 Dec 2011Allowed
Shivdutta Education Trust and Another Vs Harishchandra Rajabali Yadav and Others
Bombay High Court · (2012) 4 BomCR 132
Constitution of India, 1950 — Article 14, 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 2, 2(7)
High Courts19 Dec 2011Dismissed
Sanand Properties Pvt. Ltd. Vs Joint Commissioner of Income Tax, Range-6, Pune and Others
Bombay High Court · (2011) 12 BOM CK 0162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(3), 147, 147(2), 148
High Courts19 Dec 2011Dismissed
Drive India Enterprise Solutions Ltd. Vs Haier Telecom (India) Pvt. Ltd. and Others
Bombay High Court · (2012) 2 BomCR 611 : (2012) 114 BOMLR 127
Arbitration and Conciliation Act, 1996 — Section 9
High Courts19 Dec 2011Dismissed
M/s. Nandanvan Co-operative Housing Society Ltd., a registered Co-operative Housing Society bearing Registration No. BOM/WKE/HSG/TC/11265/2001-02 Vs Nandanvan Co-operative Housing Society Ltd. and others
Bombay High Court · (2012) 4 BomCR 162
Bombay Court Fees Act, 1959 — Section 6Suits Valuation Act, 1887 — Section 8
High Courts19 Dec 2011Allowed
M/s. Shree Ambica Developers Vs State of Maharashtra, Shri Tanaji V. Satre Vice-Chairman and Managing Director, CIDCO Maharashtra Ltd and CIDCO Maharashtra Ltd.
Bombay High Court · (2012) 2 ALLMR 821 : (2012) 2 BomCR 729 : (2012) 114 BOMLR 488 : (2012) 3 MhLj 640
Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 23Maharashtra Regional and Town Planning Act, 1966 — Section 51